High Courts29 Jul 1992
N. Babu Janardhanam Vs Golden Films (P.) Ltd. and another
Madras High Court · (1992) 2 LW 674 : (1993) 1 MLJ 10
Companies Act, 1956 — Section 456, 457, 457(3), 460, 460(6)
COURT ARCHIVE
Madras High Court judgments, 1992
641 judgments · page 16 of 33
High Courts29 Jul 1992
Sankarapandian and others Vs State
Madras High Court · (1992) CriLJ 3662
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts28 Jul 1992Allowed
Panjali Vs District Magistrate and Collector, North Arcot Ambedkar Dist. Vellore and two Others
Madras High Court · (1992) 07 MAD CK 0041
Constitution of India, 1950 — Article 226
High Courts28 Jul 1992Dismissed
Balasundaram Vs Santhi
Madras High Court · (1992) 07 MAD CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts27 Jul 1992
Terminated Full Time Temporary LIC Employees Welfare Association Vs Senior Divisional Manager L.I.C., Thanjavur
Madras High Court · (1993) 1 LLJ 1030 : (1992) 2 MLJ 573
Constitution of India, 1950 — Article 14, 16, 21Industrial Disputes Act, 1947 — Section 10, 10(2), 10(5), 2, 23Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 8
High Courts27 Jul 1992Allowed
Rev J. Stephen Vs Govt. of Tamil Nadu, etc.
Madras High Court · (1992) 2 DMC 551 : (1992) 2 LW 327
Christian Marriage Act, 1872 — Section 6, 9Constitution of India, 1950 — Article 14
High Courts27 Jul 1992
Union of India and another Vs Southern Distributors
Madras High Court · (1992) 07 MAD CK 0030
Central Sales Tax Act, 1956 — Section 8
High Courts27 Jul 1992
Vajiram Vs The State of Tamil Nadu and another
Madras High Court · (1992) CriLJ 3747
Constitution of India, 1950 — Article 22, 226
High Courts25 Jul 1992
Indian Dental Association Vs Union of India and Others
Madras High Court · (1992) 07 MAD CK 0006
Constitution of India, 1950 — Article 226Dentists Act, 1948 — Section 2(a), 2(b), 2(c), 2(d), 21
High Courts24 Jul 1992
Association of Private Schools Affiliated to the Central Board of Secondary Education Vs State of Tamil Nadu and Others In Re: The Dravidar Khazhagam
Madras High Court · (1992) 07 MAD CK 0007
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16
High Courts23 Jul 1992
A. Vijayarangam and A. Balakrishnan Vs The State of Tamil Nadu and others
Madras High Court · (1992) 07 MAD CK 0001
Land Acquisition Act, 1894 — Section 3(c), 4, 4(1), 5A, 6
High Courts22 Jul 1992
V. Ramasamy and Brothers Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0051
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31, 31(3), 34, 37
High Courts22 Jul 1992
V. Krishnaswamy Chettiar Vs State of Tamil Nadu
Madras High Court · (1992) 07 MAD CK 0018
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12A, 14, 15, 32
High Courts22 Jul 1992
Tayab Mohamed Soda, Ayub Isha Naria Vs State of Maharashtra and Union of India
Madras High Court · (1993) LW(Cri) 417
Constitution of India, 1950 — Article 226
High Courts22 Jul 1992
COMMISSIONER OF INCOME TAX Vs J. K. K. TEXTILE PROCESSING MILLS
Madras High Court · (2000) 111 TAXMAN 91
Income Tax Act, 1961 — Section 32A
High Courts21 Jul 1992Dismissed
Union of India (UOI) Vs The Madras Vanaspathi Ltd.
Madras High Court · (1993) 44 ECC 234
High Courts21 Jul 1992Allowed
Masanam Vs The District Magistrate and Collector of Tirunelveli Kattabomman District and Another
Madras High Court · (1992) 07 MAD CK 0039
Constitution of India, 1950 — Article 226
High Courts21 Jul 1992
Care International Vs Collector of Customs
Madras High Court · (1993) 63 ELT 201
Customs Act, 1962 — Section 125, 128
High Courts21 Jul 1992
Ebinezer Vs State
Madras High Court · (1992) CriLJ 3543(1)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jul 1992
D. Vaidyalingam Vs Kuppuswamy Reddi and others
Madras High Court · AIR 1993 Mad 105
Constitution of India, 1950 — Article 226